Custom, Excise & Service Tax Tribunal
M/S Bhopal Transmission Controls Pvt. ... vs Cce, Bhopal on 8 April, 2010
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R. K. Puram, New Delhi. Date of hearing/decision: 08.04.2010 For approval and signature: Honble Shri Justice R.M.S. Khandeparkar, President Honble Shri Rakesh Kumar, Member (Technical) 1. Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982. 2 Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3 Whether Their Lordships wish to see the fair copy of the Order? 4 Whether Order is to be circulated to the Departmental authorities? Excise Appeal No. 209 of 2005 [Arising out of Order-in-Appeal No. 384/CE/BPL/2004 dated 28.10.2004 passed by the Commissioner of Central Excise (Appeals-I), Bhopal]. M/s Bhopal Transmission Controls Pvt. Limited Appellant Vs. CCE, Bhopal Respondent
Appearance: None for the appellants.
Rep. by Sh. Nitin Anand, DR for the respondent.
Coram: Honble Sh. Justice R.M.S. Khandeparkar, President Honble Sh. Rakesh Kumar, Member (Technical) Oral order No._____ Per: Shri Justice R.M.S. Khandeparkar:
None present for the appellants. Learned DR present for the respondent. Dismissed for default.
[Justice R.M.S. Khandeparkar] President [Rakesh Kumar] Member [Technical] /Pant/